L.N.MITTAL,J. - (1.) ALLOWED as prayed for.
(2.) PLAINTIFF Prem Sabharwal has filed this revision petition under Article 227 of the Constitution of India impugning order dated 12.5.2012, Annexure P/1 passed by learned Additional District Judge, Fast Track Court, Jalandhar, thereby condoning delay in filing first appeal which has been filed by defendant no. 12/respondent no. 1 herein Joginder. Suit filed by petitioner � plaintiff against the respondents was decreed by trial court vide judgment and decree dated 25.5.2011. Defendant no. 1 filed first appeal against the same on 24.12.2011 along with application for condonation of delay in filing the said appeal alleging that the suit in the trial court was being adjourned on account of illness of plaintiff's counsel and therefore, counsel for respondent no. 1 herein told him that he would be communicated about the progress of the case but the counsel did not communicate. Respondent no. 1 learnt of the judgment and decree of the trial court on receiving notice in the execution petition.
(3.) THE application was resisted by the plaintiff by controverting averments of the appellant before the lower appellate court.;